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[Cites 0, Cited by 1] [Section 10B(9A)] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(9A)(ii) in The Income Tax Act, 1961

(ii)"convertible foreign exchange" means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder or any other corresponding law for the time being in force;